Section 35(3) in The Haryana Private Universities, 2006
(3)A minimum of 25% seats for admissions in the university shall be reserved for students of the State of Haryana, out of which 10% seats shall be reserved for students belonging to Scheduled Castes of the State of Haryana.[Provided that in case of the universities having collaboration with reputed foreign or international universities or other institutions of other similar nature, the Government may relax the percentage of this reservation.Explanation. - `collaboration with reputed foreign or international universities' means and includes an agreement for collaboration in the areas like course structure, curriculum and faculty development, joint research programmes, student exchange programmes and admission through internationally or nationally recognized processes.] [Amended vide Haryana Act No. 4 of 2009, assented to by the Governor of Haryana on 12th March 2009, published in the Haryana Gazette on 17th March 2009.]
